Section 133(2A) in The Central Goods and Services Tax Rules, 2017
(2A)[ The Authority may seek the clarification, if any, from the Director General of Anti Profiteering on the report submitted under sub-rule (6) of rule 129 during the process of determination under sub-rule (1).] [Inserted by Notification No. G.S.R. 457(E), dated 28.6.2019.]
